DHARMENDER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Cr.P.C.for quashing the F.I.R. No. 0079 of 2022, dtd. 29/5/2022, registered at Police Station Manali, District Kullu, for the commission of offences punishable under Ss. 341, 323, 324 and 504 of Indian Penal Code and all proceedings arising out of the said FIR based on compromise effected between the parties.

(2.) The informant and victim made the statements that they have entered into the compromise vide Annexure P-3. They stated that the matter was voluntarily compromised between them and without any coercion. In view of the compromise, they do not want to proceed further with the matter and they have prayed that they have no objection in case F.I.R. alongwith all consequential proceedings arising out of the same F.I.R. be quashed.

(3.) I have heard the learned counsel for the parties and gone through the record carefully.